Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Jharkhand - Subsection Section 9(3) in Jharkhand Tourism Development and Registration Act, 2015 (3)All money standing at the credit of the Authority which cannot immediately be applied as provided in sub-section (2) shall be deposited in P/L Account.
